STATE OF PUNJAB AND ANOTHER Vs. KASHMIRI LAL

JUDGEMENT

(1.) The defendants have preferred the present appeal aggrieved by the judgment of reversal passed by the First Appellate court granting the relief as prayed for by the plaintiff.

(2.) The plaintiff filed the suit challenging the order of reversion passed by the 2nd defendant on 9.4.1986. The plaintiff has sought for declaration that the order of reversion passed by the defendants is illegal, null and void, ineffective and unconstitutional and against the principles of natural justice.

(3.) The plaintiff joined service as clerk on 19.4.1959 in the Industries Department. He was promoted as Steno-typist on 13.2.1963. He was again promoted to the cadre of Assistant vide order dated 6.11.1984 passed by the 2nd defendant. Thereafter, he received an order dated 20.3.1986 that his promotion as Assistant was made subject to the condition that his promotion was provisional till a qualified person became eligible to be appointed as Assistant. Thereafter the plaintiff was reverted to the post of Steno-typist on 10.4.1986. The plaintiff challenges the order of reversion passed by the defendants inspite of an unconditional promotion already granted to the plaintiff.